Narendra v. Addtl. CIT (32 Taxmann.com 196)

THE DCIT, CIRCLE-4,, AHMEDABAD vs. GHCL LIMITED, AHMEDABAD

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH (Conducted Through Virtual Court) Before: Shri Rajpal Yadav, Vice President And Shri Amarjit Singh, Accountant Member Sl. No. ITA No. Appellant Respondent A.Y. 1 976/Ahd/2014 Dy. CIT, Cir-4, GHCL Ltd.,Ahd 2009-10 Ahd 2 1042/Ahd/2014 GHCL Ltd., Dy. CIT, Cir-4, 2009-10 Ahd Ahd 3 302/Ahd/2015 DCIT, Cir- GHCL Ltd., 2010-11 2(1)(1), Ahd Ahd 4 82/Ahd/2015 GHCL Ltd., JCIT, Range-4, 2010-11 Ahd Ahd 5 2279/Ahd/2015 GHCL Ltd., DCIT, Cir- 2011-12 Ahd 2(1)(1), Ahd 6 2625/Ahd/2015 ACIT, Cir- GHCL Ltd., 2011-12 2(1)(1), Ahd Ahd 7 1120/Ahd/2017 ACIT, Cir- GHCL Ltd., 20…

GHCL LIMITED,AHMEDABAD vs. THE DY.CIT., CIRCLE-4,, AHMEDABAD

ITA 1042/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad05 Mar 2021AY 2009-10

For Appellant: Shri S. N. Soparkar, Sr. A.R. &For Respondent: Shri Mohd. Usman, CIR-D.R. &

Section 143(2)Section 144C(2)(b)Section 144C(5)Section 14ASection 37(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH (Conducted Through Virtual Court) Before: Shri Rajpal Yadav, Vice President And Shri Amarjit Singh, Accountant Member Sl. No. ITA No. Appellant Respondent A.Y. 1 976/Ahd/2014 Dy. CIT, Cir-4, GHCL Ltd.,Ahd 2009-10 Ahd 2 1042/Ahd/2014 GHCL Ltd., Dy. CIT, Cir-4, 2009-10 Ahd Ahd 3 302/Ahd/2015 DCIT, Cir- GHCL Ltd., 2010-11 2(1)(1), Ahd Ahd 4 82/Ahd/2015 GHCL Ltd., JCIT, Range-4, 2010-11 Ahd Ahd 5 2279/Ahd/2015 GHCL Ltd., DCIT, Cir- 2011-12 Ahd 2(1)(1), Ahd 6 2625/Ahd/2015 ACIT, Cir- GHCL Ltd., 2011-12 2(1)(1), Ahd Ahd 7 1120/Ahd/2017 ACIT, Cir- GHCL Ltd., 20…

FRESENIUS KABI INDIA PRIVATE LIMITED,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME TAX,,

In the result, appeal of the assessee is partly allowed and that of the Revenue appeal is partly allowed for statistical purpose

ITA 2572/PUN/2016[2011-12]Status: DisposedITAT Pune02 Nov 2018AY 2011-12

Bench: Shri R.S. Syal & Shri Vikas Awasthy, Jm

For Appellant: Shri Ketan VedFor Respondent: Smt. Nandita Kanchan (CIT)

…आयकर अपील"य अ"धकरण “बी” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI VIKAS AWASTHY, JM आयकर अपील सं./ ITA No. 2572/PUN/2016 "नधा"रण वष" / Assessment Year : 2011-12 Fresenius Kabi India Private Limited. 5th Floor, A Wing, Ashoka Plaza, Pune- Nagar Road, S. No.32/2, Vadgaon Sheri, Vimannagar Pune-411 014 PAN : AAACF2614E …....अपीलाथ" / Appellant बनाम / V/s. The Assistant Commissioner of Income Tax, Circle-1(2), Pune. ……""यथ" / Respondent आयकर अपील सं./ ITA No. 2573/PUN/2016 "नधा"रण वष" / Assessment Year : 2011-12 The Deputy Commissi…

EFFECTIVE TELESERVICES PVT. LTD.,,GANDHINAGAR vs. THE ACIT, GANDHINAGAR CIRCLE,, GANDHINAGAR

In the result, the appeal filed by the Assessee is allowed

ITA 2411/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad15 Jan 2018AY 2009-10

Bench: Shri N.K. Billaiya & Shri Mahavir Prasad)

For Appellant: Shri Dhinal Shah, ARFor Respondent: Shri V.K. Singh, Sr. D.R

Section 10A

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH (BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMBER) ITA. No: 2411/AHD/2014 (Assessment Year: 2009-10) Effective Teleservices Pvt. V/S Asst. Commissioner of Ltd. 1st Floor, IT Tower Income Tax, Gandhinagar IV, Infocity, Nr. Indroda Circle, Gandhinagar Circle Gandhinagar- 382009 (Appellant) (Respondent) PAN: AAACE9318E Appellant by : Shri Dhinal Shah, AR Respondent by : Shri V.K. Singh, Sr. D.R. (आदेश)/ORDER Date of hearing : 08 -01-2018 Date of Pronouncement : 16 -01-2018 PER N.K. BILLAIYA, ACCOUNTANT MEMBER…

MCKINSEY KNOWLEDGE CENTRE INDIA PVT. LTD.,GURGAON vs. DCIT, NEW DELHI

In the result ground No. 14 of the appeal of the assessee is dismissed

ITA 6648/DEL/2016[2012-13]Status: DisposedITAT Delhi11 May 2017AY 2012-13

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishimckinsey Knowledge Centre India Pvt. Vs. Dcit, Ltd, Circle-16(2) 3Rd Floor, Block-Iii, Vatika Business Park, New Delhi Sector-49, Sohna Road, Gurgaon Pan:Aaccm2356G (Appellant) (Respondent)

For Appellant: Shri Porus KakaFor Respondent: Shri Amrendra Kumar, CIT DR

Section 143(3)Section 143(3)(ii)Section 144CSection 92C

…McKinsey Knowledge Centre India Pvt. Ltd V DCIT 6648/Del/2016 A Y 2012-13 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-1”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER McKinsey Knowledge Centre India Pvt. Vs. DCIT, Ltd, Circle-16(2) 3rd Floor, Block-III, Vatika Business Park, New Delhi Sector-49, Sohna Road, Gurgaon PAN:AACCM2356G (Appellant) (Respondent) Assessee by : Shri Porus Kaka, Senior Advocate Shri Dinesh Chawla, Adv Revenue by: Shri Amrendra Kumar, CIT DR Date of Hearing 19/04/2017 Date of pronouncement 11/05/2017 O R D E R PER PRASHANT MAHARISHI…

DCIT, NEW DELHI vs. M/S MCKINSEY KINOWLEDGE CENTRE INDIA PVT. LTD, GURGAON

In the result, the appeal of the assessee is partly allowed for

ITA 499/DEL/2016[2011-12]Status: DisposedITAT Delhi15 Dec 2016AY 2011-12

Bench: Shri R.S. Syal, Am & Smt. Beena A. Pillai, Jm Assessment Year : 2011-12 Mckinsey Knowledge Centre Pvt. Ltd., Vs. Dcit, 3Rd Floor, Block-Iii, Circle-16(2), Vatika Business Park, New Delhi. Sector-49, Sohna Road, Gurgaon. Pan: Aaccm2356G Assessment Year : 2011-12 Dcit, Mckinsey Knowledge Circle-16(2), Centre Pvt. Ltd., 3Rd Floor, Block-Iii, New Delhi. Vatika Business Park, Sector-49, Sohna Road, Gurgaon. Pan: Aaccm2356G (Appellant) (Respondent) Assessee By : Shri Porus Kaka, Sr. Advocate & Shri Divesh Chawla, Advocate Department By : Shri Amrendra Kumar, Cit, Dr & Shri Neeraj Kumar, Sr. Dr Date Of Hearing : 13.12.2016 Date Of Pronouncement : 15.12.2016 Order Per R.S. Syal, Am: These Two Cross Appeals – One By The Assessee & The Other By The Revenue - Are Directed Against The Final Assessment Order Dated

For Appellant: Shri Porus Kaka, Sr. Advocate &For Respondent: Shri Amrendra Kumar, CIT, DR &

Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : I : NEW DELHI BEFORE SHRI R.S. SYAL, AM & SMT. BEENA A. PILLAI, JM Assessment Year : 2011-12 McKinsey Knowledge Centre Pvt. Ltd., Vs. DCIT, 3rd Floor, Block-III, Circle-16(2), Vatika Business Park, New Delhi. Sector-49, Sohna Road, Gurgaon. PAN: AACCM2356G Assessment Year : 2011-12 DCIT, McKinsey Knowledge Circle-16(2), Centre Pvt. Ltd., 3rd Floor, Block-III, New Delhi. Vatika Business Park, Sector-49, Sohna Road, Gurgaon. PAN: AACCM2356G (Appellant) (Respondent) Assessee By : Shri Porus Kaka, Sr. Advocate & Shri Divesh Chawla, Advocate Department By : Shri A…

MCKINSEY KNOWLEDGE CENTRE PVT. LTD.,,GURGAON vs. DCIT, NEW DELHI

In the result, the appeal of the assessee is partly allowed for

ITA 154/DEL/2016[2011-12]Status: DisposedITAT Delhi15 Dec 2016AY 2011-12

Bench: Shri R.S. Syal, Am & Smt. Beena A. Pillai, Jm Assessment Year : 2011-12 Mckinsey Knowledge Centre Pvt. Ltd., Vs. Dcit, 3Rd Floor, Block-Iii, Circle-16(2), Vatika Business Park, New Delhi. Sector-49, Sohna Road, Gurgaon. Pan: Aaccm2356G Assessment Year : 2011-12 Dcit, Mckinsey Knowledge Circle-16(2), Centre Pvt. Ltd., 3Rd Floor, Block-Iii, New Delhi. Vatika Business Park, Sector-49, Sohna Road, Gurgaon. Pan: Aaccm2356G (Appellant) (Respondent) Assessee By : Shri Porus Kaka, Sr. Advocate & Shri Divesh Chawla, Advocate Department By : Shri Amrendra Kumar, Cit, Dr & Shri Neeraj Kumar, Sr. Dr Date Of Hearing : 13.12.2016 Date Of Pronouncement : 15.12.2016 Order Per R.S. Syal, Am: These Two Cross Appeals – One By The Assessee & The Other By The Revenue - Are Directed Against The Final Assessment Order Dated

For Appellant: Shri Porus Kaka, Sr. Advocate &For Respondent: Shri Amrendra Kumar, CIT, DR &

Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : I : NEW DELHI BEFORE SHRI R.S. SYAL, AM & SMT. BEENA A. PILLAI, JM Assessment Year : 2011-12 McKinsey Knowledge Centre Pvt. Ltd., Vs. DCIT, 3rd Floor, Block-III, Circle-16(2), Vatika Business Park, New Delhi. Sector-49, Sohna Road, Gurgaon. PAN: AACCM2356G Assessment Year : 2011-12 DCIT, McKinsey Knowledge Circle-16(2), Centre Pvt. Ltd., 3rd Floor, Block-III, New Delhi. Vatika Business Park, Sector-49, Sohna Road, Gurgaon. PAN: AACCM2356G (Appellant) (Respondent) Assessee By : Shri Porus Kaka, Sr. Advocate & Shri Divesh Chawla, Advocate Department By : Shri A…

AMERIPRISE INDIA PVT. LTD.,GURGAON vs. DCIT, NEW DELHI

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 7014/DEL/2014[2010-11]Status: DisposedITAT Delhi19 Jan 2016AY 2010-11

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: Sh. Harpreet Singh, Advocate &For Respondent: Sh. Amrendra Kumar, CIT/DR

Section 143(3)Section 144CSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH ‘I’ NEW DELHI BEFORE : SHRI I.C. SUDHIR, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No. 7014/Del./2014 Asstt. Year : 2010-11 Ameriprise India Pvt. Ltd., vs. D.C.I.T., Circle – 1(1), Plot No. 14, Sector-18, New Delhi. Udyog Vihar, Gurgaon. [PAN: AAFCA3489B] (Appellant) (Respondent) Appellant by : Sh. Harpreet Singh, Advocate & Ms Ananya Kapoor, Advocate Respondent by : Sh. Amrendra Kumar, CIT/DR Date of hearing : 03.11.2015 Date of pronouncement : 19.01.2016 ORDER Per L.P. Sahu, Accountant Member: This appeal, at the instance of assessee, emanates…

SUN LIFE INDIA SERVICE CENTRE PVT. LTD.,GURGAON vs. DCIT, GURGAON

In the result, the appeal is partly allowed

ITA 1489/DEL/2014[2009-10]Status: DisposedITAT Delhi28 Sept 2015AY 2009-10

Bench: Shri R.S. Syal, Am & Smt. Beena A. Pillai, Jm Assessment Year : 2009-10

For Appellant: Shri G.C. Srivastava, AdvocateFor Respondent: Shri Amrendra Kumar, CIT, DR

Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : I-1 : NEW DELHI BEFORE SHRI R.S. SYAL, AM & SMT. BEENA A. PILLAI, JM Assessment Year : 2009-10 Sun Life India Service Centre Pvt. Ltd., Vs. DCIT, Unitech World, Tower-B, Circle-2, 2nd Floor, Sector-39, Gurgaon. Gurgaon. PAN: AAJCS6520K (Appellant) (Respondent) Assessee By : Shri G.C. Srivastava, Advocate, Shri Saurabh Srivastava, CA & Shri Daksh S. Bhardwaj, Advocate. Department By : Shri Amrendra Kumar, CIT, DR Date of Hearing : 24. 09.2015 Date of Pronouncement : 28.09.2015 ORDER PER R.S. SYAL, AM: This appeal by the assessee arises out of the final or…

Narendra v. Addtl. CIT

Judgments citing Narendra v. Addtl. CIT